MONIKA SODHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of both the afore-mentioned petitions filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No.126 dated 5.6.2012 registered at Police Station Division No.7 Jalandhar, District Jalandhar under Sections 406, 420, 506 read with Section 120-B of Indian Penal Code.

(2.) I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Jalandhar dismissing anticipatory bail application filed on behalf of the petitioners.

(3.) THIS Court while issuing notice of motion in CRM M-21919 of 2012 passed the following order on 27.07.2012:-